Section 5(1) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
(1)Notwithstanding any period of preservation prescribed in these Rules, any physical record, may be eliminated after being retained and secured in electronic form in accordance with:(a)section 7 of the Information Technology Act, 2000; and(b)sub-section (4) of section 65-B of Indian Evidence Act, 1872.Note. - See Appendix No.-(Information Technology Act Section-7 and Indian Evidence Act, 1872, Section 65-B (4)
